Bombay High Court
Itd Cementation India Ltd vs Konkan Railway Corporation Ltd on 12 December, 2018
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
10.carbp.1106.2018.doc
dik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL JURISDICTION
COMM. ARBITRATION PETITION NO. 1106 OF 2018
Itd Cementation India Ltd. ...Petitioner
vs
Konkan Railway Corporation Ltd. ...Respondent.
.....
Mr Himanshu V I/b Khaitan & Co. for the Petitioner.
Mr Musharaf Shaikh I/b Ms Kiran Bagalia for the Respondent.
.....
CORAM : B.P.COLABAWALLA, J.
DECEMBER 12, 2018.
P.C. :
Learned advocate Mr. M. Shaikh, states that Ms Kiran Bagalia will be filing her appearance in this matter on behalf of the Respondent within a period of one week from today. The said statement is accepted as an undertaking to this Court.
2 Learned advocate for the Respondent seeks some time to file the affidavit-in-reply to this Petition. 3 In these circumstances, the Respondent is directed to file its affidavit-in-reply on or before 15th January, 2019. The Petitioner may file its re-joinder, if any, on or before 22nd January, 2019.
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10.carbp.1106.2018.doc 4 S.O. to 29th January, 2019. Needless to clarify that all the affidavits shall be served in advance by the respective parties on each other.
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